ANAMIKA AND COMPANY Vs. D E T PHONES

JUDGEMENT

(1.) This is an appeal against the judgement and order dated 22.1.1993 passed by District Consumer Forum, Gorakhpur in Complaint Case No.309/1992.

(2.) The facts of the case stated in brief are that the complainant is aggrieved against two telephone bills dated 1.6.1992 and 1.8.1990. The first bill is of Rs.7,292.10 and the second bill is for Rs.3,345.30. In this telephone STD facility is provided. According to complainant he complained about this fact to the Telephone Department that the bills have been issued for excessive amount. According to complainant the average bill is between 400 to 500. He has prayed that the above-mentioned bills be reduced to this amount. He has also prayed for a compensation of Rs.2,000/- as his telephone has been disconnected.

(3.) The opposite party in the written version has alleged that there is no defect in the bills sent to the complainant. The demand notes which were issued are correct and this fact was intimated to the complainant. It was also made known to the complainant that if the telephone bills are not paid, then the telephone will be disconnected. The call statement has not been furnished on account of the fact that there was defect in the computer.